DEENU @ DINESH KUMAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the applicants as well as learned A.G.A. and perused the record.

(2.) This application u/s 482 Cr.P.C . has been preferred seeking the quashing of impugned summoning order dated 20.09.2019 passed by learned Civil Judge (J.D.)/ Judicial Magistrate, Maudaha, Hamirpur as well as entire proceeding in Complaint Case No.25 of 2017 (Smt. Nafeesa Vs. Deenu and others), under Sections 323 , 504 , 506 I.P.C., Police Station-Kotwali Maudaha, District-Hamirpur.

(3.) It has been contended by learned counsel for the applicants that the applicant no.2 is a practising Advocate at Hamirpur and the applicants have been falsely implicated due to ulterior motive. Certain other contentions have also been raised by the applicants' counsel but all of them relate to disputed questions of fact.